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Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,510 of 4,620

High Courts22 Feb 2007

Jugraj Singh and Another Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 276

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 307, 313, 319Penal Code, 1860 (IPC) — Section 304, 307, 34
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High Courts21 Feb 2007Dismissed

Satyapal Vs State of Haryana

Punjab And Haryana At Chandigarh · (2007) CriLJ 2095 : (2007) 2 RCR(Criminal) 695

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376
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High Courts21 Feb 2007Allowed

Gurinder Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2007) 147 PLR 747 : (2007) 3 RCR(Civil) 94

Constitution of India, 1950 — Article 226, 227, 243, 329Penal Code, 1860 (IPC) — Section 323, 325, 379Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts21 Feb 2007Dismissed

Sanjay Sharma and Another Vs Ajmer Singh and Another

Punjab And Haryana At Chandigarh · (2007) 3 CivCC 47 : (2007) 147 PLR 699 : (2007) 3 RCR(Civil) 86 : (2007) 1 RCR(Rent) 578

Civil Procedure Code, 1908 (CPC) — Section 90Criminal Procedure Code, 1973 (CrPC) — Section 482Representation of the People Act, 1951 — Section 99
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High Courts21 Feb 2007Allowed

Dilawar Singh Vs Pankaj Joshi and Another

Punjab And Haryana At Chandigarh · (2007) 2 CivCC 355 : (2007) CriLJ 4209 : (2007) 2 RCR(Criminal) 398

Criminal Procedure Code, 1973 (CrPC) — Section 256, 482, 82Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
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High Courts20 Feb 2007Allowed

Karnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2007) 211 ELT 543

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 133Prevention of Corruption Act, 1988 — Section 13, 7
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